Section 11 in Punjab Urban Estates (Sale of Sites) Rules, 1965
11. Lump sum payment [Sections 23(2)(b) and 3(3)].
- Where, as provided in Rule 10, recovery is decided to be made in lump sum, the balance of seventy-five per cent of the [tentative price of final price or as the case may be, the sale price] [Substituted by Notification dated 14.3.1966.] shall be payable within sixty days after the date of issue of allotment order or the date of auction, as the case may be.
